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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(d) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

(d)candidates, their election agents appointed subject to the provisions of Rule 16 of the Municipal Corporation of Hyderabad (Election of Mayor, Members and Election petitions) Rules, 1987, one polling agent of each candidate;